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[Cites 0, Cited by 0] [Section 610A(1)] [Section 610A] [Entire Act]

Union of India - Subsection

Section 610A(1)(c) in The Companies Act, 1956

(c)a statement contained in a document and included in a printed material produced by a computer (hereinafter referred to as a "computer printout"), if the conditions mentioned in sub-section (2) are satisfied, shall be deemed to be also a document for the purposes of this Act and the rules made thereunder and shall be admissible in any proceedings thereunder, without further proof or production of the original, as evidence of any contents of the original or of any fact stated therein of which direct evidence should be admissible.